Kochi Corporation vs Saleem K. A
2023 Latest Caselaw 5557 Ker

OP(C) No.997/2023                                 1/1

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                          THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
                    Tuesday, the 2nd day of May 2023 / 12th Vaisakha, 1945
                                     OP(C) NO. 997 OF 2023

       EP 83/2022 in OS 298/2017 OF PRINCIPAL MUNSIFF COURT, KOCHI, ERNAKULAM

   PETITIONERS/ JUDGMENT DEBTOR:

          KOCHI CORPORATION, REPRESENTED BY ITS SECRETARY, M. BABU
          ABDUL KHADEER, AGED 33 YEARS, PARK AVENUE ROAD, KOCHI., PIN - 682
          011.

   RESPONDENT/ DECREE HOLDER:

          SALEEM K. A, AGED 57 YEARS, SON OF ABDU, C.C. NO. 16/63-C, KAIRALY
          LANE, KARUVELIPADY, THOPPUMPADY VILLAGE,KOCHI., PIN - 682 005.


        OP (Civil) praying inter alia that in the circumstances stated in
   the affidavit filed along with the OP(C) the High Court be pleased to stay
   all further proceedings in E.A No. 37 of 2023 in EP No. 83 of 2022 in O.S
   No. 298 of 2017 before the Principal Munsiff's Court, Kochi pending
   disposal of the Original Petition (Civil).


        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of OP(C) and upon hearing the arguments of
   Smt. SOBHAN GEORGE, Advocate for the petitioner, the court passed the
   following:

                                           O R D E R

Issue notice by speed post to the respondent.

There will be an interim order as prayed for till 30-05-2023. Post before the regular court on 30-05-2023.

Sd/- C. JAYACHANDRAN, JUDGE

02-05-2023 /True Copy/ Assistant Registrar